P. C. MARPA Vs. REWAT KUMARI

JUDGEMENT

(1.) The tenant in the demised premises becoming aggrieved by the concurrently recorded verdicts, of, eviction, pronounced, respectively, upon, Rent Petition No. 193-2 of 2015/2010, and, upon Rent Appeal No. 35-S/14 of 2017, respectively by the learned Rent Controller-(s), Shimla, and, by the learned Appellate Authority-IV, Shimla, H.P., and, hence, for begetting reversal thereof, has, instituted the extant civil revision petition before this Court.

(2.) The landlady claimed eviction of the tenant, from, the demised premises, on the statutory ground appertaining, to, her bonafidely requiring the afore premises, for, accommodating therein, her younger son, and, for enabling her married daughter, to, upon, hers visiting her matrimonial home, to, comfortably reside therein, as, the accommodation extantly available with the landlady being incommodious, and, insufficient, for meteing the bonafide requirement of both, her younger son, and, for her daughter, upon, the latter visiting, her matrimonial home.

(3.) Obviously, the afore petition was constituted, under, the provisions, of, Section 14(3), of, the Himachal Pradesh Urban Rent Control Act, 1987, (hereinafter referred to as the Act), the apt provisions whereof, along with the apposite thereunderneath proviso(s), are, extracted hereinafter:-